Jammu & Kashmir High Court
Mukhtar Ahmed Choudhary vs Respondent(S) on 2 March, 2024
Bench: Sanjay Dhar, Puneet Gupta
Sr. No. 1
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 865/2021
CM No. 1610/2023
c/w
WP(C) No. 784/2021
WP(C) No. 905/2021
WP(C) No. 949/2021
CM No. 7592/2023
WP(C) No. 1073/2021
WP(C) No. 1973/2021
WP(C) No. 2720/2022
WP(C) No. 941/2023
WP(C) No. 942/2023
WP(C) No. 961/2023
WP(C) No. 962/2023
Mukhtar Ahmed Choudhary .....Appellant(s)/Petitioner(s)
Through: Mr. Z. A. Shah, Sr. Advocate with
Mr. Javed Iqbal Balwan, Advocate
Mr. Sunil Sethi, Sr. Advocate with
Mr. Mohsin Bhatt, Advocate
Mr. O. P. Thakur, Sr. Advocate with
Mr. O. S. Bandral, Advocate
Mr. K. S. Johal, Sr. Advocate with
Mr. Karman Singh Johal, Advocate
Mr. M. Y. Bhat, Advocate
Mr. R. A. Jan, Advocate
Mr. Dhiraj Chowdhary, Advocate
Mr. Sachin Dogra, Advocate
Mr. Dheeraj Singh Katoch, Advocate
Vs
..... Respondent(s)
UT of J&K and ors.
Through: Mr. Amit Gupta, AAG
Ms. Saliqa Sheikh, Advocate vice
Mr. Raman Sharma, AAG
2 WP(C) No. 865/2021
a/w connected petitions
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
02.03.2024
CM No. 1610/2023 in WP(C) No. 865/2021
1. This is an application filed by the petitioners seeking permission to amend
the writ petition so as to incorporate the events that have taken place on
account of various orders issued by the Government subsequent to passing
of the impugned judgment.
2. No reply has been filed by the respondents to the application.
3. Having regard to the fact that the petitioners through the medium of the
present application are only seeking incorporation of events that have
taken place subsequent to the passing of the impugned judgment passed
by the Tribunal, there is no legal impediment in granting permission to the
petitioners to amend the writ petition to the aforesaid extent.
4. The application is, accordingly, allowed. The petitioners are permitted to
file the amended writ petition with an advance copy to the learned
counsels appearing for the respondents. At this stage, learned counsel for
the applicants/petitioners has submitted that the amended writ petition has
already been filed. The same is taken on record. Learned counsel for the
respondents to file reply, if any, by next date of hearing.
5. The applications stands disposed of.
a/w connected petitions
CM No. 7592/2023 in WP(C) No. 949/2021
6. This is an application filed by the petitioner seeking permission to amend
the writ petition so as to incorporate the events that have taken place on
account of various orders issued by the Government subsequent to passing
of the impugned judgment.
7. No reply has been filed by the respondents to the application.
8. Having regard to the fact that the petitioner through the medium of the
present application is only seeking incorporation of events that have taken
place subsequent to the passing of the impugned judgment passed by the
Tribunal, there is no legal impediment in granting permission to the
petitioner to amend the writ petition to the aforesaid extent.
9. The application is, accordingly, allowed. The petitioner is permitted to file
the amended writ petition with an advance copy to the learned counsels
appearing for the respondents, who shall file the reply, if any, by next date
of hearing.
10. The applications stands disposed of.
11. Main writ petitions be listed for further proceedings on 07.03.2024.
(PUNEET GUPTA) (SANJAY DHAR)
JUDGE JUDGE
Jammu
02.03.2024
Neha-II
